Section 4 in Boatmen's Co-operative Society duly registered under Bihar and Orissa Co-operative Societies Act, 1935
4.
Such willing Boatmen's Co-operative Societies should have no instalment dues either of Government's Bank or of Co-operative Banks. They should also possess the certificate of economic capacity of fulfilling the all terms and conditions published before settlement itself which will be obtained from the Registrar of the Co-operative Societies, Bihar in their favour.
